GODREJ AGROVET LIMITED Vs. SURYA SOAPS AND CHEMICALS

JUDGEMENT

(1.) THIS is a petition under Section 34 of the Arbitration and Conciliation Act, 1996 challenging the Award dated 24.4.2009 passed by the sole Arbitrator in the disputes which arose between the parties in a contractual relationship wherein the petitioner was essentially a tenant and the respondent a landlord with respect to the premises being the factory premises situated at K.No. 575/577, Village Kadipur, near Nangli Puna, G.T. Garnal Road, Delhi.

(2.) DISPUTES and differences arose between the parties when the contractual relationship between the parties was snapped mid way and the petitioner left the premises. By the impugned Award, the Arbitrator has decided the counterclaims of the present petitioner and the claims of the present respondent.

(3.) THE counterclaims of the petitioner were as under: